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[Cites 0, Cited by 0] [Section 320] [Entire Act]

State of Andhra Pradesh - Subsection

Section 320(a) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(a)When a person is approached in connection with his possible appointment as a mediator, the person shall disclose in writing to the parties, any circumstances likely to give rise to a justifiable doubt as to his independence or impartiality.